Himachal Pradesh High Court
Surinder Singh vs State Of H.P. & Anr on 3 November, 2017
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 295 of 2017 Reserved on: 24.10.2017 Decided on: 03.11.2017 Surinder Singh ...Appellant .
Versus
State of H.P. & Anr. ...Respondents
Coram
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?
For the Appellant: Mr. Vaibhav Tanwar, Advocate For the respondents: Mr. J.S. Guleria, Asst. A.G. for respondent No. 1.
Mr. Harish Kashyap, Advocate, for r respondent No. 2.
Justice Tarlok Singh Chauhan, Judge Since, I do not intend to go into the comparative merits of the case and would like to concentrate only on legal issues, therefore, it is not at all necessary to go into the factual matrix of the case.
2. The appellant is the complainant whose complaint under Section 138 of the Negotiable Instrument Act (for short 'NI Act') has been dismissed primarily on the following grounds:-
(i) Section 139 of the NI Act does not lay down any presumption with regard to existence of the legally enforceable debt and presumption is merely in favour of the holder of the cheque and the complainant has to establish the existence of legally enforceable debt against the accused.
(ii) The friends from whom the complainant allegedly borrowed `50,000/- each and thereafter advanced to the accused not examined.::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 2
(iii) Advancement of loan in violation of Section 269 SS of the Income Tax Act (for short 'IT Act'), therefore, not recoverable.
(iv) Loan not shown in Income Tax Return furnished by the complainant, entitled the accused for acquittal.
.
Ground No. 13. The interpretation given under Section 139 of the NI Act by the learned trial Magistrate is based upon the view expressed by two Hon'ble Judges Bench of Hon'ble Supreme Court in Krishna Janardhan Bhat vs. Dattatraya G. Hegde, 2008 (4) SCC 54. However, the learned Magistrate has failed to take note of the fact that the aforesaid view was subsequently to the extent of presumption mandated by Section 139 of the NI Act held not to be the correct view, by three judges Bench of the Hon'ble Supreme Court in Rangappa vs. Sri Mohan (2010) 11 SCC 441, wherein it was observed as under:-
19. It has been contended on behalf of the appellant-
accused that the presumption mandated by Section 139 of the Act does not extend to the existence of a legally enforceable debt or liability and that the same stood rebutted in this case, keeping in mind the discrepancies in the complainant's version. It was reasoned that it is open to the accused to rely on the materials produced by the complainant for disproving the existence of a legally enforceable debt or liability. It has been contended that since the complainant did not conclusively show whether a debt was owed to him in respect of a hand loan or in relation to expenditure incurred during the construction of the accused's house, the existence of a legally enforceable debt or liability had not been shown, thereby creating a probable defence for the accused.
20. Counsel appearing for the appellant- accused has relied on a decision given by a division bench of this Court in Krishna Janardhan Bhat v. Dattatraya G. Hegde, 2008 4 SCC 54, the operative observations from which are reproduced below (S.B. Sinha, J. at Paras. 29-32, 34 and 45):
"29. Section 138 of the Act has three ingredients viz.:::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 3
(i) that there is a legally enforceable debt
(ii) that the cheque was drawn from the account of bank for discharge in whole or in part of any debt or other liability which presupposes a legally enforceable debt;
and .
(iii) that the cheque so issued had been returned due to insufficiency of funds.
30. The proviso appended to the said section provides for compliance with legal requirements before a complaint petition can be acted upon by a court of law. Section 139 of the Act merely raises a presumption in regard to the second aspect of the matter. Existence of legally recoverable debt is not a matter of presumption under Section 139 of the Act. It merely raises a presumption in favour of a holder of the cheque that the same has been issued for discharge of any debt or other liability.
31. The courts below, as noticed hereinbefore, proceeded on the basis that Section 139 raises a presumption in regard to existence of a debt also. The r courts below, in our opinion, committed a serious error in proceeding on the basis that for proving the defence the accused is required to step into the witness box and unless he does so he would not be discharging his burden. Such an approach on the part of the courts, we feel, is not correct.
32. An accused for discharging the burden of proof placed upon him under a statute need not examine himself. He may discharge his burden on the basis of the materials already brought on record. An accused has a constitutional right to maintain silence. Standard of proof on the part of the accused and that of the prosecution in a criminal case is different.
34. Furthermore, whereas prosecution must prove the guilt of an accused beyond all reasonable doubt, the standard of proof so as to prove a defence on the part of the accused is 'preponderance of probabilities'. Inference of preponderance of probabilities can be drawn not only from the materials brought on record by the parties but also by reference to the circumstances upon which he relies."
21. Specifically in relation to the nature of the presumption contemplated by Section 139 of the Act, it was observed;
"45. We are not oblivious of the fact that the said provision has been inserted to regulate the growing business, trade, commerce and industrial activities of the country and the strict liability to promote greater vigilance in financial matters and to safeguard the faith of the creditor in the drawer of the cheque which is essential to the economic life of a developing country ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 4 like India. This however, shall not mean that the courts shall put a blind eye to the ground realities. Statute mandates raising of presumption but it stops at that. It does not say how presumption drawn should be held to have been rebutted. Other important principles of legal jurisprudence, namely, presumption of innocence as a human right and the doctrine of reverse burden .
introduced by Section 139 should be delicately balanced. Such balancing acts, indisputably would largely depend upon the factual matrix of each case, the materials brought on record and having regard to legal principles governing the same."
22. With respect to the decision cited above, counsel appearing for the respondent-claimant has submitted that the observations to the effect that the 'existence of legally recoverable debt is not a matter of presumption under Section 139 of the Act' and that 'it merely raises a presumption in favour of a holder of the cheque that the same has been issued for discharge of any debt or other liability' [See Para. 30 in Krishna Janardhan Bhat (supra)] are in conflict with the statutory provisions as well as an established line of precedents of this Court. It will thus be necessary to examine some of the extracts cited by the respondent-claimant. For instance, in Hiten P. Dalal v.
Bratindranath Banerjee, 2001 6 SCC 16, it was held (Ruma Pal, J. at Paras. 22-23):
"22. Because both Sections 138 and 139 require that the Court 'shall presume' the liability of the drawer of the cheques for the amounts for which the cheques are drawn, ..., it is obligatory on the Court to raise this presumption in every case where the factual basis for the raising of the presumption has been established. It introduces an exception to the general rule as to the burden of proof in criminal cases and shifts the onus on to the accused (...). Such a presumption is a presumption of law, as distinguished from a presumption of fact which describes provisions by which the court may presume a certain state of affairs. Presumptions are rules of evidence and do not conflict with the presumption of innocence, because by the latter all that is meant is that the prosecution is obliged to prove the case against the accused beyond reasonable doubt. The obligation on the prosecution may be discharged with the help of presumptions of law or fact unless the accused adduces evidence showing the reasonable probability of the non- existence of the presumed fact.
23. In other words, provided the facts required to form the basis of a presumption of law exists, the discretion is left with the Court to draw the statutory conclusion, but this does not preclude the person against whom the presumption is drawn from rebutting it and proving the contrary. A fact is said to be proved when, ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 5 'after considering the matters before it, the Court either believes it to exist, or considers its existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it exists.' Therefore, the rebuttal does not have to be conclusively .
established but such evidence must be adduced before the Court in support of the defence that the Court must either believe the defence to exist or consider its existence to be reasonably probable, the standard of reasonability being that of the prudent man."
23. The respondent-claimant has also referred to the decision reported as Mallavarapu Kasivisweswara Rao v. Thadikonda Ramulu Firm & Ors., 2008 8 SCALE 680, wherein it was observed:
"17. Under Section 118(a) of the Negotiable Instruments Act, the court is obliged to presume, until the contrary is proved, that the promissory note was made for consideration. It is also a settled position that the initial burden in this regard lies on the defendant to prove the r non-existence of consideration by bringing on record such facts and circumstances which would lead the Court to believe the non-existence of the consideration either by direct evidence or by preponderance of probabilities showing that the existence of consideration was improbable, doubtful or illegal."
24. This decision then proceeded to cite an extract from the earlier decision in Bharat Barrel & Drum Manufacturing Company v. Amin Chand Pyarelal, 1999 3 SCC 35 (Para. 12):
"12. Upon consideration of various judgments as noted hereinabove, the position of law which emerges is that once execution of the promissory note is admitted, the presumption under Section 118(a) would arise that it is supported by a consideration. Such a presumption is rebuttable. The defendant can prove the non-existence of a consideration by raising a probable defence. If the defendant is proved to have discharged the initial onus of proof showing that the existence of consideration was improbably or doubtful or the same was illegal, the onus would shift to the plaintiff who will be obliged to prove it as a matter of fact and upon its failure to prove would disentitle him to the grant of relief on the basis of the negotiable instrument. The burden upon the defendant of proving the non-existence of the consideration can be either direct or by bringing on record the preponderance of probabilities by reference to the circumstances upon which he relies. In such an event, the plaintiff is entitled under law to rely upon all the evidence led in the case including that of the plaintiff as well. In case, where the defendant fails to discharge the initial onus of proof by showing the non-existence of the consideration, the plaintiff would invariably be held entitled to the benefit of ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 6 presumption arising under Section 118(a) in his favour. The court may not insist upon the defendant to disprove the existence of consideration by leading direct evidence as the existence of negative evidence is neither possible nor contemplated and even if led, is to be seen with a doubt. The bare denial of the passing of the consideration apparently does not appear to be any .
defence. Something which is probable has to be brought on record for getting the benefit of shifting the onus of proving to the plaintiff. To disprove the presumption, the defendant has to bring on record such facts and circumstances upon consideration of which the court may either believe that the consideration did not exist or its non-existence was so probable that a prudent man would, under the circumstances of the case, act upon the plea that it did not exist."
Interestingly, the very same extract has also been approvingly cited in Krishna Janardhan Bhat (supra).
25. With regard to the facts in the present case, we can also refer to the following observations in M.M.T.C. Ltd. and Anr. v. Medchl Chemicals & Pharma (P) Ltd., 2002 1 SCC 234 (Para.
19):
"19.... The authority shows that even when the cheque is dishonoured by reason of stop payment instruction, by virtue of Section 139 the Court has to presume that the cheque was received by the holder for the discharge in whole or in part, of any debt or liability. Of course this is a rebuttable presumption. The accused can thus show that the 'stop payment' instructions were not issued because of insufficiency or paucity of funds. If the accused shows that in his account there was sufficient funds to clear the amount of the cheque at the time of presentation of the cheque for encashment at the drawer bank and that the stop payment notice had been issued because of other valid causes including that there was no existing debt or liability at the time of presentation of cheque for encashment, then offence under Section 138 would not be made out. The important thing is that the burden of so proving would be on the accused. ..."
26. In light of these extracts, we are in agreement with the respondent-claimant that the presumption mandated by Section 139 of the Act does indeed include the existence of a legally enforceable debt or liability. To that extent, the impugned observations in Krishna Janardhan Bhat (supra) may not be correct. However, this does not in any way cast doubt on the correctness of the decision in that case since it was based on the specific facts and circumstances therein. As noted in the citations, this is of course in the nature of a rebuttable presumption and it is open to the accused to raise a defence wherein the existence of a legally enforceable debt or liability can be contested. However, there can be no ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 7 doubt that there is an initial presumption which favours the complainant.
27. Section 139 of the Act is an example of a reverse onus clause that has been included in furtherance of the legislative objective of improving the credibility of negotiable instruments. While Section 138 of the Act specifies a strong .
criminal remedy in relation to the dishonour of cheques, the rebuttable presumption under Section 139 is a device to prevent undue delay in the course of litigation. However, it must be remembered that the offence made punishable by Section 138 can be better described as a regulatory offence since the bouncing of a cheque is largely in the nature of a civil wrong whose impact is usually confined to the private parties involved in commercial transactions. In such a scenario, the test of proportionality should guide the construction and interpretation of reverse onus clauses and the accused/defendant cannot be expected to discharge an unduly high standard or proof.
28. In the absence of compelling justifications, reverse onus clauses usually impose an evidentiary burden and not a persuasive burden. Keeping this in view, it is a settled position that when an accused has to rebut the presumption under Section 139, the standard of proof for doing so is that of 'preponderance of probabilities'. Therefore, if the accused is able to raise a probable defence which creates doubts about the existence of a legally enforceable debt or liability, the prosecution can fail. As clarified in the citations, the accused can rely on the materials submitted by the complainant in order to raise such a defence and it is conceivable that in some cases the accused may not need to adduce evidence of his/her own.
Ground No. 24. Drawing of adverse inference on the ground of withholding the best evidence is not an absolute proposition and would depend upon the facts and circumstances of the case, therefore, without going into the correctness or otherwise of the findings recorded by the learned trial Court, this question is left open and shall be considered by the learned trial Magistrate at the final hearing of the complaint.
::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 8 Ground No. 3 & 45. Relevant portion of Section 269 SS of the IT Act reads thus:-
.
"(a) the amount of such loan or deposit or the aggregate amount of such loan and deposit' or
(b) on the date of taking or accepting such loan or deposit, any loan or deposit taken or accepted earlier by such person from the depositor is remaining unpaid (whether repayment has fallen due or not), the amount or the aggregate amount remaining unpaid; or
(c) the amount or the aggregate amount referred to in clause
(a) together with the amount or the aggregate amount referred to in clause (b), is (twenty) thousand rupees or more.
Provided......"
6. Section 271D provides for penalty for failure to comply with the aforesaid provisions which reads thus:
"271D. Penalty for failure to comply with the provisions of Section 269-SS - (1) If a person takes or accepts any loan or deposit in contravention of the provisions of Section 269-SS, he shall be liable to pay, by way of penalty, a sum equal to the amount of the loan or deposit so taken or accepted.
(2) Any penalty impossible under sub-section (1) shall be imposed by the Joint Commissioner."
7. A collective reading of both the aforesaid Sections would go to show that even though contravention of Section 269-SS of the IT Act would be visited with a strict penalty on the person taking the loan or deposit. However, Section 271D does not in any manner suggest or even provide that such transaction would be null and void. The payer of money in cash, in violation of Section 269 SS of the IT Act can always have the money recovered.
::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 98. The object of introducing Section 269 of the IT Act has been succinctly set out by the Hon'ble Supreme Court in Asstt.
Director of Inspection Investigation vs. A.B. Shanthi (2002) 6 SCC 259, .
wherein it was observed as under:-
"8. The object of introducing Section 269-SS is to ensure that a taxpayer is not allowed to give false explanation for his unaccounted money, or if he has given some false entries in his accounts, he shall not escape by giving false entries in his accounts, he shall not escape by giving false explanation for the same. During search and seizures, unaccounted money is unearthed and the taxpayer would usually give the explanation that he had borrowed or received deposits from his relatives or friends and it is easy for the so-called lender also to manipulate his records later to suit the plea of the taxpayer. The main objection of Section 269-SS was to curb this menace."
9. In light of the aforesaid observations it cannot but be said that Section 269-SS only provides for the mode of acceptance payment or repayment in certain cases so as to counteract evasion of tax. However, Section 269-SS does not declare all transactions of loan by cash in excess of Rs.20,000/- as invalid, illegal or null and void as the main object of introducing the provision was to curb and unearth black money.
10. It would further be noticed that the learned trial Magistrate has acquitted the accused on the ground that the loan has not been shown in the Income Tax Return furnished by the complainant and while recording such finding has placed reliance upon the judgment of the Hon'ble Delhi High Court in Vipul Kumar Gupta vs. Vipin Gupta 2012 (V) AD (CRI) 189. However, after having perused the said judgment, it would be noticed that the amount in ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 10 the said case was ` 9 lacs and it is in that background that the Court observed as under:-
"9. I find myself in agreement with the reasoning given by the .
learned ACMM that before a person is convicted for having committed an offence under Section 138 of the Act, it must be proved beyond a reasonable doubt that the cheque in question, which has been made as a basis for prosecuting the respondent/accused, must have been issued by him in the discharge of his liability or a legally recoverable debt. In the facts and circumstances of this case, there is every reason to doubt the version given by the appellant that the cheque was issued in the discharge of a liability or a legally recoverable debt. The reasons for this are a number of factors which have been enumerated by the learned ACMM also. Some of them are that non-mentioning by the appellant in his Income Tax Return or the Books of Accounts, the factum of the loan having been given by him because by no measure, an amount of Rs. 9,00,000/- can be said to be a small amount which a person would not reflect in his Books of Accounts or the Income Tax Return, in case the same has been lent to a person. The appellant, neither in the complaint nor in his evidence, has mentioned the date, time or the year when the loan was sought or given. The appellant has presented a cheque, which obviously is written with two different inks, as the signature is appearing in one ink, while as the remaining portion, which has been filled-up in the cheque, is in a different ink. All these factors prove the defence of the respondent to be plausible to the effect that he had issued these cheques by way of security to the appellant for getting a loan from Prime Minister Rojgar Yojana. The respondent/accused has only to create a doubt in the version of the appellant, while as the appellant has to prove the guilt of the accused beyond reasonable doubt, in which, in my opinion, he has failed miserably. There is no cogent reason which has been shown by the appellant which will persuade this Court to grant leave to appeal against the impugned order, as there is no infirmity in the impugned order."::: Downloaded on - 10/11/2017 13:32:15 :::HCHP 11
11. However, this is not the fact situation obtaining in the instant case as admittedly the cheque amount in this case is only `1,50,000/- and as per the case set up by the petitioner/complainant .
only a sum of ` 50,000/- has advanced by him to the accused out of his own pocket whereas remaining ` 1,00,000/- has been borrowed in equal amounts of ` 50,000/- each from his friends Raju and Stephen Dean. Therefore, the facts of the instant case being entirely different from the Vipul Kumar Gupta's case supra. In this background, the reliance placed by the learned trial Magistrate on the judgment of Hon'ble Delhi High Court was grossly misplaced.
12. From the aforesaid discussion, it is clearly established that learned trial Magistrate has not correctly applied the law and, therefore, the order of acquittal as passed, cannot withstand judicial scrutiny and deserves to be set aside. Ordered accordingly.
13. However, even while setting aside the order of the acquittal passed by the learned Magistrate, it needs to be clarified that this Court has not gone into the relative merits of the case and has only stated the legal position. This exercise has been deliberately avoided, lest it causes any prejudice to the parties.
14. In view of this, the learned trial Court shall proceed to decide the case afresh strictly as per its facts in accordance with the provisions of the law. The parties through their Counsel(s) to appear before the learned trial Magistrate on 13.11.2017.
(Tarlok Singh Chauhan), Judge.
November 3, 2017 sanjeev ::: Downloaded on - 10/11/2017 13:32:15 :::HCHP